Section 23 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
23. Non-transferability of licence.
(1)Every licence issued by the Committee is valid for the person in whose name it is issued. The licensee shall not transfer or sublet or otherwise assign the licence granted to him.(2)A licence shall automatically stand cancelled, if it is transferred or sublet or assigned. The decision of the Committee whether a licence was transferred or sublet or assigned shall be final.
